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Manipur act 012 of 1975 : The Manipur (Hill Areas) District Councils (First Amendment) Act, 1975

'3; i:

.

:. "WW JI'EXTRApngNARY

PUBLISHED BY

AUTHORITY ' No.

34(A)" lmpha'i',' Tuesday,

June

3,

1975'

(Jyaistha 13,

1897)

GOVERNMENT OF MANIPUR

SECRETARIAT—LAW DEPARTMENT Imphal, the3rd

June, 1975 N"

2/12/75~AC'c/Leg.——The following

Afit

of the

Legislature

of"

Manipur

rcceivcd 2135th

of

the

Governor on

26-75

is

hcr'eby published

in the

Manip'ur

Gazette.

VS. SARAT

SINGH,

Under

Secretary

{Law)

to

the

Govt. of

Manipur. Maflimw

THE

MANIPUR

(HILL

AREAS)

DISTRICT CDUNClLS

(FIRST

AMENDMENT)

ACT, 1975

(Manipur ActNo".12 of

1975)

AN

ACT

76 of 197].

to

amend

the

[Manly/w

(Hill

Arms)

.Dis'triw' Comm/iv

rid, 19?]. BE it enacted

by

the

Legislature

of

lvlanipnr

in

the Twenty-sixth Yearofthe

Republic of

india, as

foilcws

.

' ' f -,. ~

5

.

1 r *

'.'

A

,. Short mm1

(I)

This AC. may be.

calico the

Mampur

(Hill arms.) acmummfl District.

Councils

(First

Amendmenl)

Act,

1975. ,. ment. ('

.

(2) Itshallcome

into

force at. once.

76

of1971. 2.

In

section 23 of the

Manipur

(Hill Areas)

District

fgll'zft'f-(m'l'é .

'

1.

SC, 1.. Councxls

Act,

i97l,~—

2:?

(i) Forthe

existing

sub-section

(2),

the

following

shall be

substituted, namciy,~—-

"(3": The

Chaitman ol'thc

District Council upzm z; muczalution

passcd by

a

sin'zplc

majority

011116.

tom}. mombcrsinp m',":17:

f'mmcii may he

renmvcd

by {lac {Suvammcm for reasons

3.0 l»:

ream C160

11'] "if?"

'16::1'1

Q:} shnfi be

ddletzd.

'3',

111111.111

s11E»)section (3},1"

' LJViords, "in

Litatordnwa1711-112 the Ruins adc'1fl

14%va 01311131551011ch £11

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511.111 b3 deified. 0111;111:13231in th»11sz a1-

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